John John Poovathummootil vs The Director General Of Police ...
2023 Latest Caselaw 8675 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
          THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
    WEDNESDAY, THE 9TH DAY OF AUGUST 2023 / 18TH SRAVANA, 1945
                       WP(C) NO. 25818 OF 2023
PETITIONER:

          JOHN JOHN POOVATHUMMOOTIL
          AGED 43 YEARS, S/O JOHN POOVATHUMMOODU
          POOVATHUMMOOTIL HOUSE, KOOTHRAPALLY.P.O.,
          CHANGANACHERY, KOTTAYAM, PIN - 686540

          BY ADVS.
          V.R.SASSIDHARAN
          FRANCO T.J.
          G.SANTHOSH KUMAR (P).



RESPONDENTS:

    1     THE DIRECTOR GENERAL OF POLICE (LAW AND ORDER),
          POLICE HEAD QUARTERS, VAZHUTHACAUD.P.O.,
          THIRUVANANTHAPURAM, PIN - 695001

    2     THE EXCISE COMMISSIONER
          COMMISSIONERATE OF EXCISE, VIKAS BHAVAN.P.O.
          THIRUVANANTHAPURAM, PIN - 695033

    3     THE DISTRICT SUPERINTENDENT OF POLICE
          CIVIL STATION, CIVIL STATION.P.O.,
          KOTTAYAM, PIN - 686001

    4     THE DEPUTY COMMISSIONER OF EXCISE,
          KOTTAYAM, CIVIL STATION,
          CIVIL STATION.P.O., KOTTAYAM - 686002

    5     THE CIRCLE INSPECTOR OF EXCISE
          OFFICE OF THE CIRCLE INSPECTOR OF EXCISE,
          K.S.B.C WAREHOUSE, KOTTAYAM, AYARKUNNUM.P.O.,
          KOTTAYAM - 686564

    6     THE CIRCLE INSPECTOR OF POLICE
          NEAR ETTUMANOOR JUNCTION, SH-1,
          ETTUMANOOR, KOTTAYAM - 686631

    7     THE SECRETARY TO GOVERNMENT
          TAXES DEPARTMENT, GOVERNMENT SECRETARIAT,
 WP(C) NO. 25818 OF 2023          : 2 :


           THIRUVANANTHAPURAM, PIN - 695001

     8     STATE OF KERALA REPRESENTED BY THE CHIEF SECRETARY
           TO GOVERNMENT
           GOVERNMENT SECRETARIAT,
           THIRUVANTHAPURAM, PIN - 695001

     9     THE STATION HOUSE OFFICER
           POLICE STATION KARUKACHAL,
           CHANGANACHERY, KOTTAYAM - 686540
           R BY GP SRI.SREEJITH


      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   09.08.2023,   THE   COURT   ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 WP(C) NO. 25818 OF 2023       : 3 :




                          JUDGMENT

The petitioner has filed this writ petition for a direction to

respondents 4, 5 and 9 to permit him to serve either FMFL or

IMFL in permissible limit to the family members and guests on

the occasion of his house warming ceremony, which is slated on

17.08.2023. The petitioner has submitted Ext.P3 representation

before the 4th respondent in this regard.

2. Heard the learned counsel for the petitioner and the

learned Government Pleader.

3. In the facts and circumstances of the case and having

considered the submissions made across the Bar, there will be a

direction to the 4th respondent to consider and take appropriate

decision on Ext.P3 representation at the earliest, at any rate,

before 16.08.2023.

The writ petition is disposed of as above.

Sd/-

MURALI PURUSHOTHAMAN JUDGE SB

APPENDIX PETITIONER EXHIBITS

Exhibit-P1 TRUE COPY OF THE BUILDING PERMIT ISSUED BY THE KARAKACHAL GRAMA PANCHAYAT BEARING NO.A3-BA(502)/2018 DATED 23/12/2020.

Exhibit-P2 TRUE COPY OF THE INVITATION CARD SHOWING THE PROPOSED HOUSE WARMING CEREMONY DATED 17/08/2023.

Exhibit-P3 TRUE COPY OF THE APPLICATION DATED 02/08/2023 SUBMITTED BEFORE THE 4TH RESPONDENT.

Exhibit-P4 TRUE COPY OF THE APPLICATION DATED 02/08/2023 SUBMITTED BEFORE THE 5TH RESPONDENT.

Exhibit-P5 TRUE COPY OF THE APPLICATION DATED 02/08/2023 SUBMITTED BEFORE THE 9TH RESPONDENT.

Exhibit-P6 TRUE COPY OF THE JUDGMENT DATED 23/06/2017 IN W.P(C) NO.17383 OF 2017 ALEX .V.CHACKO VS. DIRECTOR GENERAL OF POLICE (LAW AND ORDER).